Siddhartha Varma, J. - (1.) Heard learned counsel for the petitioner and the learned counsel for the respondents Sri Muqeem Ahmad.
(2.) The respondent did not pray for time for filing a counter affidavit and the counsel submitted that he would make submissions without a counter affidavit.
(3.) This writ petition has been filed by the tenant-petitioner against the order dated 16.3.2017 passed by the Prescribed Authority (Civil Judge, Senior Division), Azamgarh, in P.A. Case No. 06 of 2002 and the judgement and order dated 19.7.2018 passed by the Additional District Judge Court No. 8, Azamgarh in P.A. Appeal No. 20 of 2017.;